Sukh Ram vs State of Rajasthan

Kishore Singh Lodha, J.—An application has been filed by the learned Counsel for the appellant for dispensing with the production of the certified copy of the judgment under appeal. Since that judgment has already been reported in Budha Ram and Another Vs. State of Rajasthan and Others, the production of the certified copy is dispensed with.

We have heard the learned Counsel for the appellants and the learned Addl. Government Advocate.

It is stated by the learned Counsel for the appellants that the application of his adult son Dhanna Ram is pending consideration before the allotting authority-cum-Assistant Colonisation Commissioner, Suratgarh. All that he wants is that the application should be considered in the light of the judgment recorded by this Court in D.B. Civil Special Appeal No. 201/84 Om Prakash and Ors. v. State of Rajasthan decided on 28-2-1985 along with connected appeals. There is no doubt that the allotting authority will have to take into consideration this judgment and dispose of that application accordingly.

With these observations the special appeal is dismissed.